Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 161] [Entire Act] State of Assam - Subsection Section 161(3) in Goalpara Tenancy Act, 1929 (3)The judgement-debtor, or any person whose interests are affected by the sale, may pay money into Court under this section.
